John Babu vs. The Director Of
Facts
The petitioner, John Babu, filed a writ petition seeking to quash an order of termination dated September 21, 2015, passed by the 4th respondent, the Executive Secretary of the Board of Education, Southeast India Union of Seventh Day Adventists. The petitioner also sought a direction for his reinstatement in service. The respondents included educational authorities and the Board of Education. The matter was listed before the Madurai Bench of the Madras High Court.
Held
The Court noted the submission made by the learned counsel for the writ petitioner that the relief sought in the writ petition had become infructuous. An endorsement to this effect was also made. In view of this submission and endorsement, the writ petition was dismissed as infructuous. No costs were awarded. The connected miscellaneous petition was also closed. The Court did not delve into the merits of the termination order or the petitioner's claim for reinstatement.
Key Issues
1. Whether the termination order passed by the 4th respondent dated 21.09.2015 is liable to be quashed. 2. Whether the petitioner is entitled to be reinstated in service. The petitioner's counsel submitted that the relief sought in the writ petition had become infructuous and made an endorsement to that effect. No arguments were recorded for the respondents.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 02.08.2019 CORAM: THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM and M.P.(MD) No.1 of 2015 John Babu ... Petitioner vs. 1.The Director of Matriculation Schools, DPI Campus, College Road, Chennai. 2.The Inspector of Matriculation Schools, Dindigul 3.The Chairman, Board of Education, Southeast India Union of Seventh Day Adventists, 197, GST Road, Vandalur, Chennai-600 048. 4.The Executive Secretary, Board of Education, Southeast India Union of Seventh Day Adventists, 197, GST Road, Vandalur, Chennai-600 048. 5.The Zonal Educational Officer, Zone III, Seventh Day Adventist Matriculation Higher Secondary School Kennet Cross Street, Madurai. 6.S.Ambrose 7.Daniel James ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of writ of certiorarified mandamus calling for the records relating to the termination order passed by the 4th respondent dated 21.09.2015 and quash the same and further directing the 4th respondent to reinstate the petitioner in service. 1/4 https://hcservices.ecourts.gov.i
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